Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Assam Amusements And Betting Tax (Second Amendment) Act, 1969 19 of 1969 [08 November 1969] CONTENTS 1. Short title, extent and commencement 2. Amendment of section 3A of Assam Act VI of 1939 Assam Amusements And Betting Tax (Second Amendment) Act, 1969 19 of 1969 [08 November 1969] PREAMBLE An Act further to amend the Assam Amusements and Betting Tax Act, 1939 Whereas it is expedient further to amend the Assam Amusements and Betting Tax Act, 1939 (Assam Act VI of 1939) hereinafter called the principal Act, in the manner hereinafter appearing; It is hereby enacted in the Twentieth Year of the Republic of India as follows:- 1. Short title, extent and commencement :- (1) This Act may be called the Assam Amusements and Betting Tax (Second Amendment) Act, [1969]1 (2) It shall have the like extent as the principal Act. (3) It shall be deemed to have come into force from the 1st April, 1968. 1. Sales by Act 21 of 1971, Section 1. 2. Amendment of section 3A of Assam Act VI of 1939 :- F o r sub-section (1) of Section 3(A) of the principal Act, the following shall be substituted, namely-- "(1) In the case of cinematograph exhibitions, in addition to the entertainments tax under section 3, there shall be levied and paid to the State Government of Assam for every show a tax at the rate of ten per centum of the total payment for admission received excluding the amount of tax payable under the. Act or Rupees ten whichever is less."